ANIL KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition is filed under section 438 of the Code of Criminal Procedure, 1973.

(2.) The petitioners herein are the accused Nos. 1 and 2 in Crime No. 2304 of 2017 of Attingal Police Station, registered under Sections 406, 420 r/w Section 34 of the IPC.

(3.) The accused are alleged to have represented to the de facto complainant that they would manage to arrange a permanent job in the Travancore Devaswom Board and collected a sum of Rs 2.5 lakhs from him in two installments. The amounts were appropriated but their assurance to provide the job proved to be a hollow one. Alleging that the de facto complainant was deceived to part with the amount, Annexure-A4 complaint was preferred before the learned Magistrate, which led to the registration of the crime.